Antony Faria vs Council For The Indian School ...
1998 Latest Caselaw 545 Del

Citation : 1998 Latest Caselaw 545 Del
Judgement Date : 16 July, 1998

Delhi High Court

Antony Faria vs Council For The Indian School ... on 16 July, 1998

Equivalent citations: 1998 VAD Delhi 17, 74 (1998) DLT 619, 1998 (46) DRJ 273

Author: K Ramamoorthy

Bench: K Ramamoorthy

ORDER

K. Ramamoorthy, J.

1. The writ petitioner has challenged the order of termination dated 31.5.1996 which was confirmed by the Appellate Authority on 11.12.1996. The first respondent held a domestic inquiry and on the basis of the findings rendered in the domestic inquiry, the services of the petitioner were terminated. The petitioner has raised questions of facts which are disputed by the first respondent. The proper remedy available to the petitioner is to raise an industrial dispute.

2. In this view, I do not want to go into the consideration of the contentions of the parties on facts. Reserving the rights of the writ petitioner to raise an industrial dispute, the writ petition is dismissed.

There shall be no order as to costs.

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